Jyosna Khatun vs The State Of Assam And Othrs
2026 Latest Caselaw 1756 Gua

Gauhati High Court

Jyosna Khatun vs The State Of Assam And Othrs on 27 February, 2026

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/3

GAHC010010462026




                                                             undefined

                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C)/310/2026

         JYOSNA KHATUN
         W/O- NUR HUSSAIN SK,
         VILL- SOULMARI, P.O- BORKANDA, P.S- BILASIPARA, DIST- DHUBRI,
         ASSAM



         VERSUS

         THE STATE OF ASSAM AND OTHRS
         TO BE REPRESENTED BY THE SECRETARY TO THE GOVT OF ASSAM,
         PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT, DISPUR, GHY-06

         2:THE COMMISSIONER
          PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
         ASSAM
          JURIPAR
          PANJABARI
          GUWAHATI-37
         ASSAM

         3:THE ASSAM STATE ELECTION COMMISSION
          REP. BY THE SECRETARY
          PANJABARI
          GUWAHATI-37

         4:THE DISTRICT COMMISSIONER
          DHUBRI
         ASSAM

         5:THE CHIEF EXECUTIVE OFFICER

          DHUBRI ZILLA PARISHAD
                                                                             Page No.# 2/3

             DIST DHUBRI
             ASSAM
             PIN 783301

             6:THE BLOCK DEVELOPMENT OFFICER
             ATHANI DEVELOPMENT BLOCK
              P.O AND DIST- DHUBRI
             ASSAM

             7:JABEDA KHATUN
             W/O- RAFIUR ISLAM

             VILL- SOULMARI (GASHBARI)
             P.O- BORKANDA
             P.S- BILASIPARA
             DIST- DHUBRI
             ASSAM
             PIN-78338

Advocate for the Petitioner   : MR. Y ALI, MR. A M KHAN

Advocate for the Respondent : GA, ASSAM, MR. R DUBEY (R- 1, 2, 3, 5 & 6), MS. N BARMAN,
GA (R- 4),SC, P AND R.D., SC, ASEC




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

27.02.2026 Heard Shri A.M. Khan, learned counsel for the petitioner. Also heard Shri N. Das, learned State Counsel, Assam; Shri S. Dutta, learned Standing Counsel, P&RD Department and Ms. N.B. Kayastha, learned counsel appearing on instructions of Shri R. Dubey, learned Standing Counsel, Assam State Election Commission.

Though the learned counsel for the parties are in agreement that the writ petition can be taken up for disposal, considering that the office note is of recent origin i.e. 24.02.2026, let further opportunity of a week be granted to the respondent no. 7 to make representation.

Page No.# 3/3

List this case for admission hearing on 09.03.2026.

JUDGE

Comparing Assistant